- (1.) Case called out in the revised list.
(2.) Heard learned counsel for the revisionist and learned A.G.A.
(3.) This revision has been brought against the judgment and order dated 28.01.1987 passed by 3rd Additional Sessions Judge, Ghaziabad in Criminal Appeal No. 209/1985, dismissing the appeal of the applicant and confirming the conviction and sentence passed by the Judicial Magistrate in Complaint Case No. 2285/1983 on 19.10.1985 convicting the revisionist under Section 7/16 of the Prevention of Food Adulteration Act and sentencing him to six months R.I. and a fine of Rs. 1000/- in default further R.I. for two months is being preferred.;